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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2)(b) in Maharashtra Industrial Development Act, 1961

(b)if the document so addressed or a copy, thereof so addressed, is given or tendered to some person on the land or building or, where there is no person on the land or building to whom it can be delivered, is affixed to some conspicuous part of the land or building.